STATE OF PUNJAB Vs. SATNAM SINGH

JUDGEMENT

(1.) THE State of Punjab has come on appeal against the acquittal of Satnam Singh, the only accused before the Additional Sessions Judge, Amritsar, in Sessions Case No. 14 of 28.1.1988 decided on 19.2.1991. Accused Satnam Singh faced charges under Sections 304B and 498A of the Indian Penal Code for the death of his wife Neelam and was acquitted. Neelam the sister of complainant-Tarlochan Singh died on 25.2.1986 at 8.05 p.m. in Shri Guru Tegh Bahadur Hospital, Amritsar.

(2.) THE case of the prosecution is as follows :-

(3.) THE prosecution examined Tarlochan Singh the complainant (PW 1), Balbir Singh (PW-2), Dr. Rakesh Tiwari (PW-6) who examined Neelam on 24.2.1986 Dr. N.P. Aggarwal (PW-3) who performed the post-mortem, and Assistant Sub Inspector Lakhbir Singh (PW 5) who conducted the investigation. The affidavit of Constable Pal Singh, who took the body for post-mortem was marked as PW 4. The accused on his side examined two witnesses.